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Judgment
7 paragraphs · 123 wordsS. Datta Purkayastha, J
Heard Ms. R. Purkayastha, learned counsel for the petitioner.
Ms. R. Purkayastha, learned counsel prays for withdrawal of the writ petition with liberty to file afresh submitting that on the date of retirement of the petitioner his promotion order was issued and he also joined but there was no mention in the promotional order whether it was given any retrospective effect or not and therefore, incorporating all these facts, a fresh writ petition is required to be filed.
Considered the submission.
Petitioner is allowed to withdraw from this writ petition with a liberty to file a fresh writ petition on the same issue.
The writ petition is accordingly disposed of.
Pending application(s), if any, shall also stand disposed of.